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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Uttarakhand - Subsection

Section 20(2) in Uttaranchal Judicial Service Rules, 2005

(2)The syllabus for the training shall be such as may from time to time be prescribed by the Director or the Head of the Institute where the training is to be undergone with the prior approval of the Court.